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Orissa High Court judgments, 1990

444 judgments · page 13 of 23

High Courts17 May 1990Allowed

Butu Naik Vs Ainla Naikani and Another

Orissa High Court · (1990) 2 OLR 158

Limitation Act, 1963 — Article 65Orissa Land Reforms Act, 1960 — Section 22, 23, 23A, 23B, 23B(1)Orissa Merged States (Laws) Act, 1950 — Section 7
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High Courts16 May 1990

Buti Barik Vs State of Orissa

Orissa High Court · (1990) 70 CLT 435

Land Acquisition (Amendment) Act, 1984 — Section 30Land Acquisition Act, 1894 — Section 23(1), 23(1A), 23(2), 28, 7Orissa Development of Industries, Irrigation, Agriculture, Capital Construction and Resettlement of Displaced Persons (Land Acquisitions) Act, 1948 — Section 3, 7(1)
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High Courts16 May 1990Allowed

Chiranjib Parida Vs Suite of Orissa and Others

Orissa High Court · (1990) 2 OLR 70

Orissa Civil Services (Classification, Control and Appeal) Rules, 1962 — Rule 15(4)Orissa Education (Recruitment and Conditions of Service of Teachers and Members of the Staff of Aided Educational Institutions) Rules, 1974 — Rule 21(2), 22(12), 22(13), 22(4)
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High Courts16 May 1990Allowed

Niranjan Khatua Vs State of Orissa

Orissa High Court · (1990) CriLJ 2790

Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 161, 165APrevention of Corruption Act, 1947 — Section 5(1), 5(2), 6(1)
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High Courts15 May 1990Allowed

Suka Mukhi Vs Nata Mukhi and Others

Orissa High Court · (1990) 70 CLT 776

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 105(3), Order 21 Rule 106, Order 21 Rule 58, Order 21 Rule 58, Order 21 Rule 63
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